(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, the Government may, by notification, appoint a Special Officer to the Yercaud Panchayat Union Council, which could not be reconstituted in accordance with the provisions of this Act on the 6th day of March 2005, to exercise the powers and discharge the duties of the said Panchayat Union Council and of its Chairman.
